Section 89 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
89. Taking building for rent.
(1)Notwithstanding any thing contained in any other rules, whenever the market committee or Board proposes to take a building or land for rent, rent reasonable-certificate shall be obtained from an Engineer of the Board not below the rank of Assistant Executive Engineer. An agreement shall be entered in the form specified by the Government in this behalf.(2)Sanction of Director shall be obtained in cases where the monthly rent exceeds Rs. [4,000] [Substituted for '2000' by GO. Ms. No. 523, Agriculture (AMI), dated the 9th November 1991.] (Rupees four thousand only), but not exceeding Rs. [26,000] [Substituted for '4000' by GO. Ms. No. 523, Agriculture (AMI), dated the 9th November 1991.] (Rupees six thousand only) and sanction of the Government shall be obtained in cases where the monthly rent exceeds Rs. [6,000 (Rupees six thousand only)] [Substituted for '4000' by GO. Ms. No. 523, Agriculture, dated the 9th November 1991.]:Provided that the above provision shall not be applicable to the premises already in occupation of a market committee or Board, as the case may be, if the rent will not be enhanced at the time of renewal of agreement.(3)Every market committee and Board shall fix rent for its building, land, etc., in accordance with the rates and procedures prescribed by the Chief Engineer (Building) Public Works Department, from time to time, and in consultation with the Superintending Engineer of the Board.
